COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 4,719 of 6,586

High Courts08 Oct 2009

M.C.D. Vs Modern Food Industries (India) Ltd.

Delhi High Court · (2009) 164 DLT 1

Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 37(7)Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 137

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High Courts08 Oct 2009Dismissed

Delhi Transport Corporation Vs Sh. Dharambir Singh

Delhi High Court · (2009) 165 DLT 42 : (2010) 2 ILR Delhi 232 : (2010) 6 RCR(Criminal) 98

Constitution of India, 1950 — Article 226

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High Courts08 Oct 2009

Vinod @ Prabhat Vs The State

Delhi High Court · (2009) 10 DEL CK 0066

Penal Code, 1860 (IPC) — Section 34, 394, 397

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High Courts08 Oct 2009

Sunil @ Sonu Vs The State

Delhi High Court · (2009) 10 DEL CK 0058

Penal Code, 1860 (IPC) — Section 34, 394, 397

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High Courts08 Oct 2009Allowed

Garhwal Cooperative Group Housing Society Ltd Vs Registrar Cooperative Societies and Others

Delhi High Court · (2009) 164 DLT 696 : (2010) 7 RCR(Civil) 2224

Delhi Co-operative Societies Act, 1972 — Section 60, 76Delhi Co-operative Societies Rules, 1973 — Rule 89, 89(4)

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High Courts07 Oct 2009

Sahib Singh Vs The State

Delhi High Court · (2009) 10 DEL CK 0358

Penal Code, 1860 (IPC) — Section 300, 302, 304(I), 34, 482

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High Courts07 Oct 2009Dismissed

Union of India (UOI)/National Gallery of Modern Art Vs K. Bikram Singh

Delhi High Court · (2009) ILR Delhi 319 Supp

Arbitration Act, 1940 — Section 14, 17

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High Courts07 Oct 2009

Dharam Raj Vs Union of India (UOI) and Others

Delhi High Court · (2009) 10 DEL CK 0262

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High Courts07 Oct 2009Disposed Off

Dilbagh Singh and Others Vs D.D.A. and Others

Delhi High Court · (2009) 10 DEL CK 0259

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High Courts07 Oct 2009Allowed

Union of India (UOI) Vs Sh. R.K. Gupta

Delhi High Court · (2009) 10 DEL CK 0251

Central Civil Services (Pension) Rules, 1972 — Rule 68, 68(1), 68(2)

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High Courts07 Oct 2009Dismissed

Punjab National Bank Vs Satinder Kumar Chopra and Another

Delhi High Court · (2010) 166 DLT 535

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts07 Oct 2009

Oriental Insurance Co. Ltd. Vs Ved Prakash Madan and Others

Delhi High Court · (2009) 10 DEL CK 0136

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High Courts07 Oct 2009

National Insurance Co. Ltd. Vs Mumtaz and Others

Delhi High Court · (2009) 10 DEL CK 0059

Motor Vehicles Act, 1988 — Section 170

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High Courts07 Oct 2009Dismissed

Yamin and Others Vs State

Delhi High Court · (2009) 10 DEL CK 0056

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts07 Oct 2009Allowed

Major General A.K. Kapur, VSM Vs Union of India (UOI) and Others

Delhi High Court · (2009) 163 DLT 606 : (2010) 2 ILR Delhi 387

Central Excises and Salt Act, 1944 — Section 1, 14Constitution of India, 1950 — Article 16, 226

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High Courts07 Oct 2009Dismissed

Chirawa Investment Limited and Others Vs Indiabulls Financial Services Ltd. and Others

Delhi High Court · (2009) 10 DEL CK 0029

Arbitration and Conciliation Act, 1996 — Section 2(1), 37, 7Civil Procedure Code, 1908 (CPC) — Section 35(2)

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High Courts07 Oct 2009

J.K. Forgings Vs Essar Construction India Ltd. and Others

Delhi High Court · (2009) 10 DEL CK 0019

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1A, Order 10 Rule 1B, Order 10 Rule 1C, Order 23 Rule 2, 89Court Fees Act, 1870 — Section 16Legal Services Authorities Act, 1987 — Section 20(1)

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High Courts06 Oct 2009